BHIKHU RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner-Bhikhu Ram seeks quashing of FIR No.90/2020, dtd. 20/7/2020, registered against him under Ss. 406 and 447 of the Indian Penal Code (IPC) at Police Station Jhandutta, District Bilaspur, H.P. Further prayer is for setting aside the consequential proceedings arising therefrom.

(2.) Heard learned counsel for the petitioner, learned Senior Counsel for respondent No.2 and learned Additional Advocate General for respondent No.1-State.

(3.) Facts:-